(1)A member of the Syndicate who intends to move that the rights conferred on any college by affiliation be withdrawn, in whole or in part, shall give notice of his motion, and shall state in writing the grounds on which the motion is made.(2)Before taking the said motion into consideration, the Syndicate shall send a copy of the notice and of the statement mentioned in Sub-Section (1) to the Head of the College concerned, together with an intimation that any representation in writing submitted within a specified period on behalf of the College, will be considered by the Syndicate.Provided that the period so specified may, if necessary, be extended by the Syndicate.(3)On receipt of the representation or on expiration of the period referred to in Sub-Section (2), the Syndicate, after considering the notice of motion, statement and representation, and after such inspection by any competent person authorised by the Syndicate in this behalf, and such further inquiry as may appear to them to be necessary, shall make a report to the Senate.(4)On receipt of the report under Sub-Section (3), the Senate, shall, after such further inquiry (if any) as may appear to them to necessary, record their opinion on the matter.(5)The Registrar shall submit the proposal and all proceedings of the Syndicate and Senate relating thereto to the Government who, after such further inquiry (if any) as may appear to them to be necessary shall make such order as the circumstances may in their opinion require.(6)Where, by an order made under Sub-Section (5), the rights conferred by affiliation are withdrawn, in whole or in part, the grounds for such withdrawal shall be stated in the order.
